ANJUL GUPTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No.0152/2019, registered at Police Station Hauz Khas, Delhi and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and by counsel for respondent no.2 and with the consent of counsel for parties, present petition is taken up for final disposal.